Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Presidency Small Cause Courts (Madras Amendment) Act, 1927 03 of 1927 [03 May 1927] CONTENTS 1. Short title 2. Amendment of section 47 Presidency Small Cause Courts (Madras Amendment) Act, 1927 03 of 1927 [03 May 1927] PREAMBLE An Act to amend the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), in its application to the Presidency Town of Madras. WHEREAS it is expedient to amend the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), in its application to the presidency Town of Madras for the purpose hereinafter appearing; AND WHEREAS the previous sanction of the Governor-General has been obtained;It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 18th January 1927--Part IV, page 2. 1. Short title :- This Act may be called the Presidency Small Cause Courts (Madras Amendment) Act, 1927. 2. Amendment of section 47 :- (a) In section 47 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), for the words suit in the High Court against the applicant the words suit against the applicant in the High Court or in the Madras City Civil Court, as the case may be, shall be substituted; and Amendment of section 49 (b) In section 49 of the same Act, after the words suit in the High Court the words or in the Madras City Civil Court, as the case may be, shall be inserted.